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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Andhra Pradesh - Subsection

Section 75(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)In making any regulation under this section, the Board may provide that a breach there of shall be punishable with fine which may extend to one thousand rupees and in case of continuing breach with an additional fine which may extend to hundred rupees for every day during which the breach continues after receipt of a notice from the Board to discontinue such breach.